SMTI. SHUKLA CHAKRABORTY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Heard P.K. Dhar, learned counsel appearing for the petitioner as well as Mr. Arijit Bhowmik, learned counsel appearing for the respondent No.7, Mr. S. Das, learned counsel appearing for the respondent Nos. 4 to 8 and 10 and Mr. S. Chakraborty, learned Addl. G.A. appearing for the respondent Nos. 1 and 2.

(2.) This is a petition under Article 227 of the Constitution of India challenging the order dated 25.04.2016, passed by the District Collector, West Tripura in Revenue Case No. 84 of 2016 under Section 96 of the TLR & LR Act, 1960. The petition filed by the private-respondents, except the respondent No. 3, for review of the order dated 12.06.2015 in the Revenue Revision Case No. 660 of 2013 under Section 95 of the TLR and LR Act, 1960 passed by the District Collector has been admitted to be heard after the sanction was accorded by the State Government by their communication dated 15.02.2016.

(3.) According to Mr. P. Dhar, learned counsel appearing for the petitioners, the said order admitting the petition for review is bad in law, inasmuch as in view of Sub-section 2 of Section 96, the application for review against the order affecting any question of right between the private person shall be filed within 90 days from the date of the order sought to be reviewed and by which any of the private parties is aggrieved.